NCLAT: Consideration of Debt Restructuring by Lenders Doesn’t Bar Member from Initiating Proceedings || Delhi High Court: In Matters of Medical Evaluation, Courts Should Exercise Restraint || Delhi HC: Any Person in India Has Right to Legally Import Goods from Abroad and Sell the Same || Delhi HC: Waiver to Section 12(5) of Arbitration Act to be Given Once Tribunal is Constituted || Supreme Court Has Asked States to Regularise Existing Court Managers || SC: Union & States to Create Special POSCO Courts on Top Priority || SC Upholds Authority of CERC to Award Compensation for Delays || SC: Arbitral Tribunal Has Discretion to Include in Sum Awarded, Interest at Rate as it Deems Reasonab || SC: Cannot Use Article 142 to Frame Guidelines on Judicial Recusal || SC: Satisfaction Recorder in One EP Won’t Affect Subsequent EPs for Future Breaches

Delhi HC Issues Notice on Plea of Hindu Woman Alleging Malicious Content Published by Media - (13 Jul 2021)

MEDIA AND COMMUNICATION

Delhi High Court has issued notice to the Delhi Government, the Delhi Police, media houses including Zee Media, Navbharat Times and the News Broadcasting Standards Authority (NBSA) on a fresh petition moved on behalf of a Hindu woman from Uttar Pradesh, who converted to Islam. She alleged that owing to her religious conversion, she and her family members are being targeted and malicious content about her is being published in the media.

Tags : DELHI HIGH COURT HINDU WOMAN WHO CONVERTED FROM ISLAM

Share :